SALAHUDHEEN Vs. STATE OF KERALA

JUDGEMENT

(1.) PETITIONER is the accused and second respondent, the defacto complainant in C.C.No.1080/2009 on the file of Judicial First Class Magistrate's Court-II, Attingal, taken cognizance for the offences under Sections 323, 324, 427 and 294(b) of Indian Penal Code on Annexure-A final report. This petition is filed under Section 482 of Code of Criminal Procedure to quash the proceedings contending that entire disputes with the second respondent were settled amicably and consequent to the settlement, it is not in the interest of justice to continue the prosecution.

(2.) SECOND respondent appeared through a counsel and filed an affidavit stating that he has settled all the disputes with the petitioner amicably and consequent to the settlement, he has no objection for quashing the proceedings.